Allahabad High Court

Sita Soni vs State Of U.P. And Another on 1 May, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68692
 
Court No. - 73
 

 
Case :- APPLICATION U/S 528 BNSS No. - 5122 of 2025
 

 
Applicant :- Sita Soni
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dilip Kumar Dubey,Ranjeet Kumar Soni
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.

1. Heard Sri Dilip Kumar Dubey, learned counsel for the applicant as well as learned AGA for the State.

2. Learned counsel for the applicant has made a statement at bar that though the present application has been preferred for quashing the summoning order dated 31.01.2023 and Non Bailable Warrant Order dated 11.10.2024 as well as entire proceeding of Complaint Case No.34962/2021 (Gurudayal Vishwakarma Vs. Sita Soni) under section 138 N.I. Act Police Station-Maduwadeeh, District-Varanasi, pending in the Court of Judicial Magistrate, Court No.2, Varanasi, however, he confines his relief for consideration of bail.

3. Learned AGA has no objection to the same.

4. Thus, interference is declined and the application is consigned to record.

5. Learned counsel for the applicant seeks direction for consideration of his bail application in light of the judgment in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another; decided on 07.10.2021 in S.L.P. No.5191 of 2021

6. In the opinion of the Court, once a bail application is preferred then the same shall be considered with most expeditions strictly as per the law of the land without any delay.

Order Date :- 1.5.2025

Rajesh